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Bombay HC: Work Performed by Workman Prior to Accident Relevant to Determine Disability - (02 Feb 2022)

LABOUR AND INDUSTRIAL

Bombay High Court has reiterated that the work that a victim was performing before the accident has relevance to the determination of the question as to whether he is permanently incapacitated to perform the work.

Tags : BOMBAY HIGH COURT   DETERMINE DISABILITY  

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